Section 4(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(2)The fund shall be formed out of and maintained by;(i)Contributions from the municipal councils under which the persons eligible for the benefits of the Pension Fund are employed;(ii)the interest derived from the investments of surplus pension fund; and(iii)The gratuity forfeited under Clause (b) of sub-rule (7) of Rule 5 of the Andhra Pradesh Liberalised Pension Rules.
